DEEPAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this successive bail application, the applicant-accused Deepak @ Deepo Vinodbhai Vaniya, is seeking bail in connection with FIR being CR.No.11192008210564 of 2021 registered with Bavla police station, Ahmedabad for the offences punishable under Sec. 302 , 143 , 147 , 148 , 149 , 323 , 427 , 504 and 188 of the Indian Penal Code.

(2.) The applicant herein had withdrawn his earlier bail application and liberty was granted to him to file fresh application before the Sessions Court concerned as well as this Court, after examining the material witnesses.

(3.) This successive bail application has been preferred only on the ground that there is a substantial change in the fact situation, as the co-accused namely, Dhiru Vania, Shailesh Parmar, Harshad Bano and Rahul @ Montu Bhikhabhai Gohel, who have played a major role in the offence were granted bail by the Court.